Supreme Court - Daily Orders
Harishankar Jayaswal vs The State Of Madhya Pradesh on 1 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.6 COURT NO.9 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3600/2019
(Arising out of impugned final judgment and order dated 01-04-2019
in MCRC No. 894/2019 passed by the High Court of M.P. Principal
Seat At Jabalpur)
HARISHANKAR JAYASWAL Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.64934/2019-EXEMPTION FROM FILING
O.T. )
Date : 01-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. SK Gangele, Adv.
Mr. Siddhartha Shukla, Adv.
Mr. Vivek Jaiswal, Adv.
Mr. Anil Kumar Gautam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 136 of the Constitution of India. However, at the request of learned counsel appearing for the petitioner we grant two weeks’ time to the petitioner to surrender and apply for regular bail.
Subject to the above, the special leave petition is dismissed.
Pending application, if any, is also disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.05.02 16:39:32 IST Reason: (NEELAM GULATI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER